Bombay High Court
Hover Automotive India Private Limited vs Union Of India And 2 Ors on 26 October, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
3-WP.2223.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2223 OF 2021
Hover Automotive India }
Private Limited } Petitioner
Versus
Union of India and Ors. } Respondents
Mr. Sandeep Chilana with Ms. Sahana Manjesh
and Mr. Prem K. Pandey for the petitioner.
None for the respondents.
CORAM :- DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE :- OCTOBER 26, 2021 PC :-
1. None has appeared for the respondents despite service.
2. Mr. J. B. Mishra, learned advocate, who generally appears for the respondents, is present in Court. He has been requested to enter appearance on behalf of the respondents.
The respondents shall regularise his engagement.
3. Additional copy of the writ petition shall be served on Mr. Mishra by the learned advocate on record for the petitioner.
4. Stand over to 29th October 2021 (High on Board). SALUNKE JV Digitally signed by SALUNKE J V Date: 2021.10.26 18:35:53 +0530 (M. S. KARNIK, J.) (CHIEF JUSTICE) Page 1 of 1 J.V.Salunke,PS